SAHDEVSINH MULRAJSINH RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Dipen K. Dave for the applicant and learned Additional Public Prosecutor Mr. H. K. Patel for the respondent - State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R.No. 11211015210712 of 2021 with Dhrangadhra City Police Station, District:- Surendranagar for the offence punishable under Ss. 465 , 467 , 468 , 471 and 120 B of the Indian Penal Code.

(3.) Learned advocate appearing for the applicant submitted that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable terms and conditions.